Prakash Tatia, J. - (1.) Heard learned counsel for the parties. In all fifteen (15) accused faced trial in Sessions Case No.25/2003 in the Court of learned Additional Sessions Judge (Fast Track) No.1, Banswara. The learned trial court vide judgment dated 5.9.2003 convicted only three accused who are appellants and they are awarded punishment as under:- JUDGEMENT_225_LAWS(RAJ)5_2008.html
(2.) Hence, the three appellants Laleng s/o Wajeng, Kuria s/o Laleng and Laleng s/o Dalji have preferred this appeal.
(3.) Appellant no.1 Laleng s/o Wajeng died and, therefore, his appeal abated and consequently, the present appeal is of Kuria s/o Laleng and Laleng s/o Dalji.;